-Manupatra

Supreme Court: State Must Be Impleaded When Relief is Sought From Public Exchequer || SC: Student Fees Cannot Be Increased Mid-Course Except in Exceptional Circumstances || Supreme Court: ED's Delay in Sending Arrest Order Does Not By Itself Invalidate Arrest || Supreme Court: Appeal Limitation Runs From NCLAT Order Pronouncement, Not Certified Copy Receipt || Gujarat High Court: Waqf Tribunal Has No Supervisory Authority Over Waqf Board || Kerala High Court Orders Aadhaar Fingerprint Comparison to Trace Sreekrishnapuram Murder Culprits || Delhi High Court: Unnatural Death at Police Station Alone Cannot Establish Police Negligence || Orissa High Court: Teacher Scolding Student for Intoxicant Use is Not Suicide Abetment || Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain || Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights

Securities Appellate Tribunal Maintains Status Quo in Axis- Karvy Case - (22 Jan 2020)